Section 45(1) in Rajasthan Co-operative Societies Act, 2001
(1)An apex society, which is provided with moneys by the Government under clause (b) of sub-section (1) of section 44 shall, with such moneys, establish a fund to be called the 'Principal State Partnership Fund' and shall utilise it for the purpose of(a)directly purchasing shares in other co-operative societies:(b)providing moneys to a central co-operative society to enable that society to purchase shares in primary co-operative societies:(c)making payment to the Government in accordance with the provisions of this chapter: and for no other purpose;
